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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(6)(e) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(e)The Board of Moderators in each subject shall:
(i)Recommend to the Chairman of the Council panels of names for papers Setters, Head-Examiners and examiners of the respective subjects out of which the Chairman shall appoint paper-setters, head-examiners and examiners;
(ii)While moderating, the Board shall see that the questions have been fairly distributed over the whole course and that the questions are such as candidates could reasonably be expected to answer within the time allotted.